Section 205KK in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205KK.
The Settlement Officer shall also make over to the Collector the abstract statement referred to in Clause (d) of Rule 205-FF after the alterations, if any, ordered by the Board in the demand proposed by him have been entered in it, and have been attested by the Secretary to the Board of Revenue.
